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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)The arbitral tribunal may correct any errors of the type referred to in clause (a) of sub-section (1) , on its own initiative, within thirty days from the date of the arbitral award.